A.C.Ashok Kumar vs Mrs.Anjana M. I.A.S
2022 Latest Caselaw 7494 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                   CON.CASE(C) NO. 363 OF 2021
ARISING OUT OF THE ORDER DATED 25.11.2019 IN I.A.NO.3/2019 IN
             WP(C) 41671/2018 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

            A.C.ASHOK KUMAR
            AGED 63 YEARS
            S/O. NARAYANA PILLAI, KALLARAYIL HOUSE, PURAKKATTU
            VADAKUMBHAGOM, CHIRAKKADAVU, KOTTAYAM DISTRICT, PIN
            - 686520.


            BY ADV C.HARINDRAMOHAN NAIR


RESPONDENTS/RESPONDENTS 1 TO 5 IN WP(C):

    1       MRS.ANJANA M. I.A.S
            AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
            DISTRICT COLLECTOR, KOTTAYAM - 686002,


    2       MR.ROY THOMAS AGE AND FATHERS NAME NOT KNOWN TO THE
            PETITIONER
            TAHASILDAR, TALUK OFFICE, KANJIRAPPALLY., KOTTAYAM
            DISTRICT - 685607.


    3       MR.VARGHESE JOSEPH AGE AND FATHERS NAME NOT KNOWN TO
            THE PETITIONER
            VILLAGE OFFICER, CHIRAKADAVU, KOTTAYAM DISTRICT -
            686520.


    4       ROY THOMAS AGE AND FATHERS NAME NOT KNOWN TO THE
            PETITIONER
            (IN CHARGE OF SPECIAL TAHSILDAR(LAND ACQUISITION)
            PONKUNNAM DIVISION, PONKUNNAM, KOTTAYAM - 686506),
            TAHASILDAR, TALUK OFFICE, KANJIRAPALLY, KOTTAYAM
            DISTRICT - 686507.
                                   :2:
Con. Case (C).No.363 of 2021




      5       MRS.JASMINE AGE AND FATHERS NAME NOT KNOWN TO THE
              PETITIONER
              EXECUTIVE ENGINEER, KSTP PROJECT, PUBLIC WORKS
              DEPARTMENT, PONKUNNAM DIVISION, PONKUNNAM, KOTTAYAM
              - 686506.


              BY ADV GOVERNMENT PLEADER SRI.BIJOY CHANDRAN, SR




          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                     :3:
Con. Case (C).No.363 of 2021




                               JUDGMENT

It is brought to my notice by the learned Government Pleader

that the WP(C).No.41671 of 2018, in which the order impugned in the

Contempt of Court Case was passed, has itself been disposed by a

judgment dated 14.03.2022 of the learned Single Judge. Taking note of

the said facts and finding that the issue urged by the petitioner in this

Contempt of Court Case does not survive, the Contempt of Court Case

is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con. Case (C).No.363 of 2021

APPENDIX OF CON.CASE(C) 363/2021

PETITIONER ANNEXURES

ANNEXURE 1 TRUE COPY OF THE ORDER DATED 20.12.2018 IN WPC NO. 41671/2018.

ANNEXURE 2 TRUE COPY OF THE TAX RECEIPT DATED 17.07.2020.

ANNEXURE 3 CERTIFIED COPY OF INTERIM ORDER DATED 25.11.2019 IN IA NO.3/2019 IN WPC NO.41671 OF 2018.

ANNEXURE 4(A) TRUE COPY OF DOCUMENTS EVIDENCING RECEIPT OF ANNEXURES 3 INTERIM ORDER BY 1ST RESPONDENT.

ANNEXURE 4(B) TRUE COPY OF DOCUMENTS EVIDENCING RECEIPT OF ANNEXURES 3 INTERIM ORDER BY 2ND RESPONDENT.

ANNEXURE (C) TRUE COPY OF DOCUMENTS EVIDENCING RECEIPT OF ANNEXURES 3 INTERIM ORDER BY 4TH RESPONDENT.

ANNEXURE(D) TRUE COPY OF DOCUMENTS EVIDENCING RECEIPT OF ANNEXURES 3 INTERIM ORDER BY 5TH RESPONDENT.

ANNEXURE 5 PHOTOGRAPHS SHOWING THE ILLEGAL ENCROACHMENT BY THE RESPONDENTS ON 17.01.2021.

ANNEXURE 6 TRUE COPY OF THE LAWYER NOTICE DATED 19.01.2021.

ANNEXURE 7 (A) TRUE COPY OF THE POSTAL RECEIPTS EVIDENCING

Con. Case (C).No.363 of 2021

ISSUANCE OF ANNEXURE 6 LAWYER NOTICE TO THE 1ST RESPONDENT.

ANNEXURE 7(B) TRUE COPY OF THE POSTAL RECEIPTS EVIDENCING ISSUANCE OF ANNEXURE 6 LAWYER NOTICE TO THE 2ND RESPONDENT.

ANNEXURE 7(C) TRUE COPY OF THE POSTAL RECEIPTS EVIDENCING ISSUANCE OF ANNEXURE 6 LAWYER NOTICE TO THE 3RD RESPONDENT.

ANNEXURE 7(D) TRUE COPY OF THE POSTAL RECEIPTS EVIDENCING ISSUANCE OF ANNEXURE 6 LAWYER NOTICE TO THE 4TH RESPONDENT.

ANNEXURE 7(E) TRUE COPY OF THE POSTAL RECEIPTS EVIDENCING ISSUANCE OF ANNEXURE 6 LAWYER NOTICE TO THE 5TH RESPONDENT.

ANNEXURE 8 PHOTOGRAPHS SHOWING ILLEGAL ENCROACHMENT BY RESPONDENTS ON 03.02.2021.

RESPONDENTS ANNEXURE:

ANNEXURE R1(A): TRUE COPY OF THE WRITTTEN ACKNOWLEDGMENT OF THE PETITIONER'S SON

ANNEXURE R5(A):TRUE COPY OF THE LETTER DATED 06.01.2020

ANNEXURE R5(B):TRUE COPY OF THE LETTERS DATED 02.02.2021, 23.02.2021 AND 01.03.2021

ANNEXURE R5(C):TRUE COPY OF THE STATEMENT SIGNED BY THE PETITIONER'S SON

ANNEXURE R5(D):TRUE COPY OF SURVEY SKETCH

//TRUE COPY//

P.A TO JUDGE